RAMBABU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on the question of admission. The appeal is admitted for final hearing.

(2.) Heard on I.A. No.4032/2024, which is an application filed under Sec. 389(1) of the Criminal Procedure Code, 1973 for suspension of sentence on behalf of appellant.

(3.) The appellant has been convicted under Sec. 325 of IPC and sentenced to undergo 03 years R.I. of Sec. with fine of Rs.5000.00 with default stipulations.